PRAMOD Vs. C.K. AMMED

JUDGEMENT

(1.) The revision petitioner is the tenant who is facing an order of eviction passed by the Rent Control Appellate Authority under Section 11(3) of the Buildings (Lease and Rent Control) Act, 1965 ('the Act' for short) in RCA No. 294 of 2016. The above RCA was filed by the respondent herein/landlord challenging the order dismissing the claim for eviction under Sections 11(2)(b) and 11(3) of the Act passed in RCP No. 33 of 2015 of the Rent Control Court, Koyilandy.

(2.) After considering the contentions raised in the appeal, the appellate authority reversed the findings of the Rent Control Court granting an order of eviction under Section 11(3) of the Act and confirmed the rejection of the claim for eviction under Section 11(2) (b) of the Act. Thus, the divergent findings under Sections 11(3) of the Act alone are challenged in this revision.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel for the respondent.